Raj Kumar vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3855 ALL

Citation : 2014 Latest Caselaw 3855 ALL
Judgement Date : 31 July, 2014

Allahabad High Court

Raj Kumar vs The State Of U.P Thru Principal ... on 31 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1996 of 2014
 

 
Petitioner :- Raj Kumar
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Sooraj Lal Verma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner is not present.

Heard learned A.G.A.

This petition has been filed by the petitioner Raj Kumar with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation of case crime No. 20 of 2014, under section 498-A, 304-B IPC, and section 3/4 D.P. Act, P.S. Khondarey, District Gonda.

From the perusal of the record it appears that the petitioner is first informant of the above mentioned case, it is directed that in case he is having any grievance with regard to the fair investigation, the same may be raised before S.P. Gonda who shall look into the matter and shall ensure the fair investigation of the above mentioned case.

With this direction, this petition is finally disposed of.

Order Date :- 31.7.2014

RPD